HARISH KUMAR T.L. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the sole accused under Sec. 483 of BNSS praying to grant bail in S.C.No.127/2025 arising out of Crime No.49/2025 of Sringeri Police Station pending on the file of Principal District and Sessions Judge, Chikkamagaluru registered for offences punishable under Ss. 69, 318(4), 351(2) of BNS.

(2.) Heard learned counsel for the petitioner and learned Additional SPP for the respondent -State.

(3.) Learned counsel for the petitioner would contend that sexual intercourse between petitioner and the victim girl is consensual. The alleged gold given by the victim to the petitioner is on the next morning of the alleged sexual intercourse. The victim girl is aged 32 years. The statement of the victim has been recorded under Sec. 183 of BNSS and there is no allegation of any forcible sexual intercourse and there is no refusal by this petitioner to marry the victim girl. The gold sold by the petitioner has been seized from the jewelry shop and it has been returned to the victim. As the charge sheet is filed, the petitioner is not required for custodial interrogation. There are no criminal antecedents of the petitioner. With this, he prays to allow the petition.